MALABAR DEVASWOM BOARD Vs. UNNIKRISHNAN KAZHAKAM

JUDGEMENT

(1.) When the matter was taken up, the learned counsel appearing for the petitioners submitted before us that the issue agitated before this Court was with respect to a circular issued by the Malabar Devaswom Board as Ext.P3 wherein there was a dilution, of pay fixation to Devaswom employees, as directed by the Government in Ext.P2. The primary contention was that the Devaswom Board did not have the power or competence to dilute the pay fixation granted by the Government, that too, making an artificial division of a Devaswom into main and sub temples, for the purpose of pay fixation alone.

(2.) The learned counsel, however, submits before us that, as of now, the employees are receiving pay and allowances as per Government directives and they have instructed him to withdraw the Writ Petition. It is also submitted that he has been informed that a Writ Petition has been filed by the Trustee Board in which there is a stay and the same is still pending before this Court.

(3.) In such circumstances, reserving the right of the petitioners to address their contentions before the Writ Court in that other case in which they themselves get impleaded, the Writ Petition is permitted to be withdrawn. In the context of the withdrawal of the Writ Petition, the Writ Appeal would stand dismissed as infructuous.